RONGON MUKHOPADHYAY, J. - (1.) Heard Mr. Indrajit Sinha, learned counsel appearing for the petitioner and Mr. K. P. Deo, learned counsel for the CBI.
(2.) The petitioner is apprehending his arrest in connection with R.C. Case No. 16A/2012D registered for the offences punishable under Sections 201, 423, 424, 420, 467, 468 and 471 of the I.P.C. and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.
(3.) The allegation made in the FIR is that the accused persons by manipulating 25 numbers of sale deeds during the year 2009 -12 involving 505.08 acres of land falling under 8 Mauza under Mohanpur Circle, District Deoghar converted the nature of land from non - transferable to transferable on the basis of fake/bogus land/revenue records and were sold/made and attempted to sale to different persons on the basis of false No Objection Certificate.;